LAL DEEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 30.8.2019, whereby bail petitioners were ordered to be enlarged on interim bail in the event of their arrest in case FIR No. 42/2019, dated 17.8.2019 under Sections 498-A, 312, 323 and 34 of IPC, registered at Women Police Station, Solan, District Solan, Himachal Pradesh, HC Jaivanti, has come present in Court alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(2.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that pursuant to order dated 30.8.2019, bail petitioners have already joined the investigation and they are fully co-operating with the investigating agency. Mr. Bhatnagar, further contended that at this stage nothing is required to be recovered from the bail petitioners and as such, their custodial interrogation is not required and they can be ordered to be enlarged on bail, subject to the condition that they shall make themselves available for investigation and trial as and when called by the investigating agency.

(3.) In view of the aforesaid fair submissions having been made by Mr. Bhatnagar, learned Additional Advocate General, this Court sees no reason for custodial interrogation of the bail petitioners and as such, they deserves to be enlarged on bail.